Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Andhra Pradesh - Subsection Section 6(B) in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007 (B)Multiplexes may be permitted in a zone or scheme declared as tourism zone/area along with other recreational facilities.
